Himachal Pradesh High Court
Gram Panchayat Old Manali vs . State Of H.P. & Ors. on 18 July, 2022
Bench: Amjad Ahtesham Sayed, Jyotsna Rewal Dua
Gram Panchayat Old Manali Vs. State of H.P. & Ors.
CWPIL No.56 of 2022 .
18.07.2022 Present: Mr. Mohan Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Adarsh Sharma, Additional Advocate General, for respondent Nos.1 to 4 and 6.
Notice. Mr. Adarsh Sharma, learned Additional Advocate General, waives service of notice on behalf of respondent Nos.1 to 4 and 6. Issue notice to respondent No.5 returnable by three weeks, on taking steps within one week. Reply on behalf of respondent Nos.1 to 4 and 6 be filed by the next date.
Stand over for three weeks.
(A.A. Sayed)
Chief Justice
(Jyotsna Rewal Dua)
July 18, 2022 Judge
Mamta/Mukesh
::: Downloaded on - 18/07/2022 20:06:03 :::CIS